BABLOO PANDIT @ AJAY SHARMA Vs. MANOHAR LAL GERA

JUDGEMENT

(1.) Heard Sri. P.K. Sinha, learned counsel for the defendant revisionist and Sri. B.N. Rai, learned counsel for the plaintiff respondent.

(2.) The plaintiff respondent is the owner and landlord of house No.111/395, Ashok Nagar, Kanpur Nagar wherein defendant revisionist is said to be a tenant.

(3.) The plaintiff respondent filed S.C.C. Suit No.22 of 2009 for arrears of rent and eviction of the defendant revisionist from the aforesaid house. The suit has been decreed by the judgement and order dated 21.08.2015 passed by the Additional District Judge exercising powers of the Small Causes Court.